SHAHRUKH KHAN Vs. VICE CHANCELLOR, MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner is a student of the 3rd respondent College, who is aggrieved by the non conduct of elections to the college union. Petitioner contends that schedule of elections to the college union, of all affiliated colleges of the 2nd respondent University, was drawn up by the Registrar as per Ext.P1. It is the contention of the petitioner that despite the decision of the college to conduct the election in the parliamentary mode and despite the names of the class representatives having been taken as per Ext.P5 list, no election notification was made. In such circumstances, the students are deprived of having a college union and being represented in the University, is his contention.

(2.) THE 3rd respondent college has filed a counter affidavit contending that a Returning Officer was appointed as per Ext.R3(a) and that the Returning Officer so appointed, has notified the schedule of election as per Ext.R3(b). However, despite the notification being issued, no student submitted their nomination for class representatives. Hence, the Returning Officer intimated the said fact to the Principal. It was in such circumstances the Principal contends, that no elections were conducted to the college union. It is also specifically averred by the Principal that, since the academic year is coming to a close and various extra curricular activities are to be conducted, a list of students have been prepared and the petitioner is included in the list from the 3rd year B.C.A Graduate course, as the class representative.